CASTROL INDIA LTD Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) MR. R. Mahadevan, learned Additional Government Advocate takes notice for the respondents.

(2.) WITH the consent of the learned counsels appearing for the parties concerned, the writ petition itself is taken up for final disposal.

(3.) FOR the assessment year 1995-96 the petitioner has declared the turnover on stock transfer at Rs. 69,36,08,017/- and the turnover on inter-state sales at Rs. 9,47,36,584/- and a sum of Rs. 14,73,551/- towards credit notes had been issued to their customers. The petitioner thus valued its total turnover at Rs. 78 ,98,17,952 / -. The petitioner claimed a total exemption from payment of tax both on the stock transfer of Rs. 69,36,08,017/- and also on the value of sales effected against credit notes, amounting to Rs. 14,73,351/ -. As regards the inter state sales, the petitioner had claimed assessment at the concessional rate of 4%. The Commercial Tax Officer, Triplicane " II Assessment Circle , had issued a pre-assessment notice priorto checking of accounts and other documentary evidences proposing to reject the petitioner's claim.